Section 4 in The Jammu And Kashmir Criminal Law (Amendment) Act, 1983
4. Reference to Tribunal
(1)Where any association has been declared unlawful under section 3, the Government shall after the expiry of the period fixed in the notification for making representation but within thirty days after the expiry of the said period, refer the notification and the representation, if any, received from the association, to the Tribunal constituted under section 5 for the purpose as adjudicating whether or not there is sufficient cause for declaring the association unlawful.(2)On receipt of a reference under sub-section (1), the Tribunal shall call upon the association affected by notice in writing to show cause within thirty days from the date of service of such notice, why the notification issued under sub-section (1) of section 3 should not be confirmed.(3)After considering the cause, if any, shown by the association or office-bearers or members thereof, the Tribunal shall hold an inquiry in the manner specified in section 9 and after calling for such further information as it may consider necessary from the Government or from any office-bearer or member of the association, it shall decide whether or not there is sufficient cause for declaring the association as unlawful and make as expeditiously as possible and in any case within a period of one year and six months from the date of receipt of reference under section 4, such order as it may deem fit either confirming the declaration made in the notification or cancelling the same.(4)The order of the Tribunal made under sub-section (3) shall be published in the Government Gazette.
